Section 20(1)(b) in Territorial Army Rules, 1948

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Union of India - Subsection

Section 20(1)(b) in Territorial Army Rules, 1948

(b)[ Every such person who is appointed to an urban unit other than Railway Engineers unit or Signal (Posts and Telegraphs) unit, shall be liable, to undergo annual training for a period of not less than 36 days, and not more than 60 days, subject to the provision that he shall attend minimum of three days training during every month for 9 months in the year excluding the days spent in camp. During the aforesaid period of training, he may, under orders of the Officer Commanding the Area in which the unit is located, be embodied for an annual camp of not less than eight consecutive days. The period spent in the camp may, however, be extended up to a maximum of fourteen consecutive days in all, provided the individual volunteers and obtains the written consent of his employer, if any, for the period which is in excess of the said eight days.]

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Union of India - Subsection

Section 20(1)(b) in Territorial Army Rules, 1948